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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(b) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000

(b)"Corporation" means any body corporate established under any Gujarat Act and includes-
(i)a Company formed and registered under the Companies Act, 1956 (I of 1956); and
(ii)a Company formed and registered under any law relating to companies formerly in force in any part of India